Section 30(2)(e) in The Tobacco Board, Rules, 1976
(e)receive applications from growers, curers, exporters, packers, auctioneers, dealers, owners or lessors of auction platforms, for registration with the Board under section 10 to 13 of the Act, examine them in accordance with the policy of Board, the provisions of the Act and the rules made there under and issuing necessary certificates of registration or otherwise communicating the decision on such applications to the applicants;